Section 3 in The M.P. Zila Yojna Samiti Nirvachan Niyam, 1995
3. Determination of number of members from Urban and Rural Areas.
(1)The Collector shall in accordance with the provision of Section 4 of the Act determine the number of members to be elected from Urban Area and Rural Area of the district.The number of members to be elected from the urban area will be divided between the Municipal Corporations, Municipal Councils and Nagar Panchayats, each collectively to be taken as group, in the ratio of the population residing in the local area of these groups. While determining the numbers of seats, fractions if any, shall be added to the share of the group with least number of members :[Provided that if there is only one member to be elected from all the three groups, the fractions shall be added to the share of the group with largest population.] [Inserted by Notification No. F. 4-3-99-23-P-2, dated 7-3-2000.](2)The number of members of the committee elected from rural areas determined under sub-rule (1) shall be elected by and from amongst elected members of the Zila Panchayat and the number of members determined for urban areas shall be elected by and from amongst the elected members of Municipal Corporations, the Municipal Councils and Nagar Panchayats of the district.(3)The number so determined shall be notified by the Collector to the Zila Panchayat and every Municipality in the district and shall also be affixed on the notice board in his office.
